A.K.Banerjee, J. - (1.) Can a foreign award be made a subject matter of a winding up petition under the present laws of the land.
(2.) One says it is while other says it is not. But none of them could cite a precedent on the point in issue or nearer to it except a single bench decision of Delhi High Court.
(3.) Let me now try to resolve the controversy with my understanding of law as discussed hereinafter:;